Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48] [Entire Act] State of Goa - Subsection Section 48(2) in The Goa Tax on Entry of Goods Act, 2000 (2)The burden of proving that any goods were sold in the course of export out of the territory of India shall be on the registered dealer.
